Section 13 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
13. Maintenance of certain protected monument
(1)The State Government shall maintain every monument which has been acquired under Section 12 or in respect of which any of the rights mentioned in [Section 4] [Words 'Section 14' Substituted by Notification No. F. 2(16) LAW/2/2006, dated 8.4.2006 (Published in Rajasthan Gazette Extraordinary Part 4A, dated 10.4.2006) (w.e.f. 10,4.2006).] have been acquired.(2)When the Director has assumed or accepted the guardianship of a protected monument under Section 4, he shall, for the purpose of the maintenance and upkeep of such monument, have access to the monument at all reasonable times, by himself and by his agents, subordinates and workmen, for the purpose of inspecting and repairing the monument and the purpose of bringing such materials and doing such acts as he may consider necessary or desirable for the maintenance and upkeep thereof.
